High Courts03 Feb 1953
Vaidhyanathan Chothy Vs Jnanaprakasam Yesuvadiyan and Others
High Court Of Kerala · AIR 1953 Ker 570
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,697 of 2,714
High Courts02 Feb 1953
Naryanan and Others Vs Raman
High Court Of Kerala · (1953) 02 KL CK 0012
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(3), Order 41 Rule 33, Order 47 Rule 1, Order 47 Rule 5Cochin Christian Civil Marriage Act, 1905 — Section 3Cochin Marumakkathayam Act, 1113 — Section 3
High Courts02 Feb 1953Dismissed
Ramalingapattar Sankaranarayana Iyer Vs Vasudevan Nambudiri Neelakantan Namburi
High Court Of Kerala · AIR 1954 Ker 233
Cochin Agriculturists Relief Act, 1114 — Section 16, 17, 17(1), 17(2)Contract Act, 1872 — Section 61
High Courts30 Jan 1953
Venkateswara Pai Vs Padmavathi Ammal and Another
High Court Of Kerala · (1953) 01 KL CK 0006
Cochin Easements Act, 1112 — Section 60Easements Act, 1882 — Section 52
High Courts29 Jan 1953
Pichandy Ananthakrishnan and Another Vs Chidambaram Pillai and Another
High Court Of Kerala · (1953) 01 KL CK 0021
High Courts29 Jan 1953
K.N. Sankunny Pillai Vs T. Paul and Others
High Court Of Kerala · AIR 1953 Ker 551
Motor Vehicles Act, 1939 — Section 123, 129A, 22, 42, 42(1)
High Courts27 Jan 1953
John Peter Vs State
High Court Of Kerala · AIR 1953 Ker 343 : (1953) CriLJ 1419
Criminal Procedure Code, 1898 (CrPC) — Section 476Penal Code, 1860 (IPC) — Section 199
High Courts22 Jan 1953
Kidangoor Devaswom Vs Ouseph and Another
High Court Of Kerala · AIR 1954 Ker 287
Travancore Jenmi and Kudiyan Act, 1071 — Section 44
High Courts22 Jan 1953
Joseph Issahac Vs Uzhithiraru Uzhithiraru and Another
High Court Of Kerala · AIR 1953 Ker 437
Edavagai Act, 1109 — Section 5(2)
High Courts19 Jan 1953
State Vs Kochandy Ommen
High Court Of Kerala · AIR 1953 Ker 324 : (1953) CriLJ 1408
Travancore Medical Practitioners Act, 1119 — Section 39(1), 42
High Courts18 Jan 1953
Bharat Insurance Co. Ltd. Vs Bivathu and Others
High Court Of Kerala · (1953) 01 KL CK 0023
Rent Control Rules, 1118 — Rule 9Transfer of Property Act, 1882 — Section 103, 106
High Courts16 Jan 1953
Kanakku Thampi Chempakaraman Sankaranarayanan Vs Noohu Pathummal Muhammad Pathummal and Others
High Court Of Kerala · AIR 1953 Ker 259
Travancore Civil Procedure Code, 1100 — Section 31, 31(3), 31(4), 34(1), 34(2)Travancore Debt Relief Act, 1115 — Section 11, 12, 13, 18, 8
High Courts16 Jan 1953
Gnanaprakasam Barnabas Vs State
High Court Of Kerala · AIR 1953 Ker 537 : (1953) CriLJ 1777
Criminal Procedure Code, 1898 (CrPC) — Section 4Penal Code, 1860 (IPC) — Section 403, 409, 477APOST OFFICE ACT, 1898 — Section 51, 53, 54, 55, 61
High Courts16 Jan 1953
Rangaswami Chettiar Vs State
High Court Of Kerala · AIR 1953 Ker 280 : (1953) CriLJ 1334
Civil Procedure Code, 1908 (CPC) — Section 28Criminal Procedure Code, 1898 (CrPC) — Section 242, 342
High Courts16 Jan 1953
P. Chinnakannu Pillai Vs Gomathi Ammal and Another
High Court Of Kerala · (1953) 01 KL CK 0009
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 3
High Courts16 Jan 1953Allowed
Velu Vs Lekshmi and others
High Court Of Kerala · AIR 1953 Ker 40
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 111
High Courts08 Jan 1953
Lekshmi Amma Kamalakshi Amma Vs Lekshmi Amma Bhargavi Amma and Others
High Court Of Kerala · AIR 1953 Ker 436
Travancore Nair Act, 1100 — Section 34, 36
High Courts08 Jan 1953
Ahmed Hussain (Mohammed Kunju) Vs The State of Travancore-Cochin and Others
High Court Of Kerala · AIR 1953 Ker 386
Constitution of India, 1950 — Article 226Travancore District Municipalities and the Cochin Municipal (Amendment) Act, 1952 — Section 323, 4(2), 52(1), 8(10)
High Courts06 Jan 1953Dismissed
Thanga Pandiyan Vs Thevar Counter
High Court Of Kerala · (1953) 01 KL CK 0014